Delhi High Court - Orders
S.K. Srivastava vs Central Vigilance Commission & Anr on 19 October, 2023
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3493/2019
S.K. SRIVASTAVA ..... Petitioner
Through: Ms. Garima Singh, Advocate.
versus
CENTRAL VIGILANCE COMMISSION & ANR. ..... Respondents
Through: Ms. Tatini Basu, Standing Counsel
CVC/ R-1.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 19.10.2023 CRL.M.A. 10068/2020 in W.P. (CRL.) 3493/2019
1. The non-applicant/ petitioner Shri S.K. Srivastava is directed to place on record on affidavit that he has made application against which Ravi Prakash specifically and he shall also remain present in the Court on the next date of hearing.
2. Renotify on 19.12.2023.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J OCTOBER 19, 2023/va This is a digitally signed order.
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